Section 9(3) in The Orissa Industrial Employment (Standing Orders) Rules, 1946
(3)If the workman remains absent beyond the period of leave originally granted or subsequently extended, he shall lose his lien on his appointment unless he (a) returns within 8 days of the expiry of the leave; and (b) explains to the satisfaction of the manager his inability to return be ore the expiry of his leave. In case the workman loses his lien on his appointment, he shall be entitled to be kept on the badli, list.
